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NCT Delhi - Section

Section 50 in The Delhi Rent Act, 1995

50. Senior most Member to act as Chairman or discharge his functions in certain circumstances.

(1)In the, event of occurrence of any vacancy in the office of the Chairman by reason of his death, resignation or' Otherwise, the senior most Member shall act as Chairman until the date on which a new Chairman, appointed in accordance with the provisions; of this Act to fill such vacancy, enters upon his office.
(2)When the Chairman is unable to discharge his functions owing to his absence, illness or any other cause, the senior most Member shall discharge the function of the Chairman until the date on which the Chairman resumes his office.